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THE GOA CONTINGENCY FUND ACT, 1988
THE GOA CONTINGENCY FUND ACT, 1988
(Act No. 4 of 1988) [23-3-1988]
An Act to provide for the establishment and maintenance of a Contingency Fund for the State of Goa.
Be it enacted by the Legislative Assembly of Goa in the Thirty-eighth Year of the Republic of India as follows:—
1. Short title, extent and commencement.— This Act may be called the Goa Contingency Fund Act, 1988.
2. Establishment of a Contingency Fund.— There shall be established a Contingency Fund in the nature of an imprest entitled the Contingency Fund of the State of Goa (hereinafter called the “Contingency Fund”) into which shall be paid from and out of the Consolidated Fund of the State of Goa, a sum of [For the words “twenty five lakhs rupees” the words “three crores” rupees substituted by the Goa Contingency Fund (First Amendment) Act, 1990, published in the Official Gazette, Series I No. 18 dated 2-8-1990 which came into force at once.
Further the words “three crores rupees” the words “ten crore rupees” substituted by the Goa Contingency Fund (Second Amendment) Act, 1999, published in the Official Gazette, Series I No. 20 dated 17-8-1999 which came into force at once.
Again the words “ten crores” the words “thirty crores” substituted by the Goa Contingency Fund (Third Amendment) Act, 2002 published in the Official Gazette, Series I No. 23 dated 9-9-2002 and came into force at once.] [thirty crores] of rupees.
